KANAIYALAL LALJIBHAI PATADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C."), the applicants have prayed to quash and set aside the judgment and order passed by learned Judicial Magistrate First Class, Botad in Criminal Misc. Application No.144 of 2011 dtd. 1/6/2017 as well as consequential proceedings arising therefrom.

(2.) Heard learned advocate Mr. Ashish M. Dagli for the applicants, learned APP Ms. Monali Bhatt for the respondent - State as well as learned advocate Mr. Umang Raval for respondent No.2. Perused the record.

(3.) Considering the facts and circumstances of the case and with consent of the learned advocates for the respective parties, this matter is taken up for final disposal forthwith.